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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(4) in Chhattisgarh Legal Services Authority Rules, 2002

(4)The Patron-in-Chief and Executive Chairman of the State Legal Services Authority and Chairman, High Court, Legal Services Committee each shall be provided with telephone with S.T.D. facility with a maximum ceiling of Rs. 24,000/- per annum.